REGENT COMPUTRONICS PVT. LTD.

Murtaza Quaid Mahuwala Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

JAGIR KAUR VS. JASWANT SINGH [REFERRED TO]
RUCHI MAJOO VS. SANJEEV MAJOO [REFERRED TO]
MOHAMMAD SHAFI VS. SHAMIN BANOO [REFERRED TO]
NITHYA ANAND RAGHAVAN VS. STATE OF NCT OF DELHI AND ANOHTER [REFERRED TO]
TEJASWINI GAUD AND ORS VS. SHEKHAR JAGDISH PRASAD TEWARI AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The Petitioner has filed this Petition under Articles 14, 19, 21 and 226 of the Constitution of India claiming the reliefs in terms of paragraph 23 as under:

(2.) Heard learned Advocate Mr. Nachiket Dave for the Petitioner, learned Advocate Mr. Brijesh J. Trivedi for Respondent No.4 and Mr. Ronak Raval, learned APP for the Respondent - State of Gujarat.

(3.) Facts of the Case:

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MURTAZA QUAID MAHUWALA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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